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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(1) in Hyderabad City Police Act, 1348F

(1)The Commissioner of City Police, Hyderabad may in order to suppress or prevent any riot or grave disturbance temporarily close or take possession of any building or place and may exclude all or any persons therefrom or may allow them to enter the place on such conditions as he may prescribe. All such persons shall conduct themselves in accordance with such orders as the Commissioner of City Police, Hyderabad may make and notify in the exercise of the powers vested in him under this section.